Sukhdev Singh Kang, J. - (1.) Surinder Nath Modi has through this writ petition under Articles 226/227 of the Constitution of India challenged the orders dated 17th June, 1977 (copy Annexure P. 5) passed by the Local Government, Punjab, dispensing with the petitioner's services.
(2.) The pertinent facts relevant for the decision of this case may be briefly recapitulated.
(3.) The petitioner, on the basis of a diploma issued by the All India Institute of Local Self Government, (Bombay) at Delhi, in the year 1971-72 Was appointed as Sanitary Inspector with the Jullundur Municipal Committee. An inquiry was instituted against him on certain charges. However, before the completion of that enquiry, the posts of Sanitary Inspector including the post held by the petitioner were abolished. Consequently, the petitioner's services were terminated on May 31, 1976. The petitioner was appointed as Sanitary Inspector afresh by the Director, Local Government, Punjab, vide his orders dated May 18, 1977. The impugned orders dispensing with his services Was passed by the same very officer on June 17, 1977.;